Sri Ganshyam B Nagpal vs Sri Ravi R Ahuja
2022 Latest Caselaw 11852 Kant

                           1

 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 14th DAY OF SEPTEMBER 2022

                         BEFORE

       THE HON'BLE MR. JUSTICE MOHAMMAD NAWAZ

   CRIMINAL REVISION PETITION NO.111 OF 2022


BETWEEN:

SRI. GANSHYAM.B.NAGPAL
S/O BALADEV NAGPAL
AGED ABOUT 46 YEARS,
RESIDING AT NO.5021, 5TH MAIN,
II STAGE, VIJAYANAGAR,
MYSURU-570 017.
                                       ...   PETITIONER
(BY SRI. NANJUNDA SWAMY.N , ADVOCATE) (PH)


AND:

SRI. RAVI.R.AHUJA
S/O LATE RAMESH AHUJA
AGED ABOUT 45 YEARS
RESIDING AT NO.137,
1ST FLOOR, 1ST CROSS,
CENTRAL EXCISE LAYOUT,
VIJAYANAGARA,
BENGALURU-560 040.

                                     ... RESPONDENT

(BY SRI. CHANDAN.K, ADVOCATE) (PH)

                          ***

     THIS CRIMINAL REVISION PETITION IS FILED UNDER
SECTION 397 R/W SECTION 401 OF Cr.P.C, PRAYING TO SET
                            2

ASIDE THE JUDGMENT AND ORDER DATED 04.12.2021
PASSED BY THE LVIII ADDITIONAL CITY CIVIL AND
SESSIONS JUDGE, BENGALURU IN CRL.A.NO.968/2019 AND
JUDGMENT AND ORDER DATED 01.02.2019 PASSED BY THE
XXIII ADDL. C.M.M., BENGALURU IN C.C.NO.7801/2018 AND
ACQUIT THE APPELLANT FROM MAGISTRATE COURT WITH A
DIRECTION TO DISPOSE THE CASE IN ACCORDANCE WITH
LAW AFTER GIVING OPPORTUNITY TO THE APPELLANT TO
CROSS-EXAMINE THE PW-1, LEADING HIS EVIDENCE AND
PRODUCE THE DOCUMENTS.

     THIS CRIMINAL REVISION PETITION IS COMING ON
FOR ORDERS THROUGH VIDEO CONFERENCE/PHYSICAL
HEARING, THIS DAY, THE COURT MADE THE FOLLOWING;

                        ORDER

A joint memo has been filed to dismiss the revision

petition as settled out of Court. The memo is signed by

the learned counsel on both sides as well as both the

parties, stating that the matter has been amicably

settled.

2. Both the parties are present before the Court.

3. The joint memo is placed on record.

The revision petition is dismissed as settled out of

Court.

The petitioner shall deposit the fine amount of

Rs.5,000/-(Rupees Five thousand only) before the Trial

Court, if not already deposited. The fine amount shall

be remitted to the State.

Pending I.A's are disposed of.

Sd/-

JUDGE

vs